RAHUL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the petitioner in FIR No.159 dated 10.08.2020 under Sections 380 and 457 of the Indian Penal Code, 1860 registered at Police Station Rajound, District Kaithal.

(2.) Learned counsel for the petitioner has contended that the petitioner has been implicated only on the basis of the CCTV Footage.

(3.) Referring to the still photographs taken from the CCTV Footage which have been appended as Annexure P-4, the learned counsel would further contend that the person seen in the said footage had a muffled face and there is no way that the person could be identified as being the petitioner. The learned counsel further contends that there is nothing more to be recovered from the petitioner since as per the case set up by the prosecution an alleged recovery of Rs. 1,68,000/- has already been made from the petitioner. It is further contended that petitioner has been in custody since 11.08.2020 and challan has already been presented and no purpose will be served by keeping the petitioner in custody any longer.